R.K. Bajpai vs State Of U.P. Thru' Principal ...
2012 Latest Caselaw 881 ALL

Citation : 2012 Latest Caselaw 881 ALL
Judgement Date : 25 April, 2012

Allahabad High Court

R.K. Bajpai vs State Of U.P. Thru' Principal ... on 25 April, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 19137 of 2007
 

 
Petitioner :- R.K. Bajpai
 
Respondent :- State Of U.P. Thru' Principal Secretary Tax & Regis. & Other
 
Petitioner Counsel :- K.M. Misra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Two sets of rejoinder affidaviats, one rejonder affdavit is of the reply of O.P. nos. 1 and 3 and another is of the reply of O.P. No.2.

Learned standing counsel prays for and is allowed ten days time to read the rejoinder affidavits.

List after ten days.

Order Date :- 25.4.2012

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